Section 2(2)(b) in Andhra Pradesh Single Window Co-Operative Credit Structure At State Level Act, 1994

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State of Andhra Pradesh - Subsection

Section 2(2)(b) in Andhra Pradesh Single Window Co-Operative Credit Structure At State Level Act, 1994

(b)all contracts including guarantees, deeds, bonds, debentures, agreements, powers of attorney and other instruments of whatever nature executed by or in favour of the said Bank and having effect immediately before its abolition shall be enforced and effected against or in favour of the Successor Bank and may be acted upon as fully and effectively as if the Successor Bank is a party thereto;

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State of Andhra Pradesh - Subsection

Section 2(2)(b) in Andhra Pradesh Single Window Co-Operative Credit Structure At State Level Act, 1994